VINEETA SINGH VERMA Vs. SDMC

JUDGEMENT

(1.) CM Appl. 11854/2022

(2.) Learned counsel appearing for the respondent-Corporation submits that the construction is unauthorized, same has been booked and even a demolition order passed.

(3.) Learned counsel further submits that a regularization application was filed by respondent no. 2, however the same has already been rejected.